AI Structured Summary
Not yet generated for this judgment
Judgment
Sh. Pravin Goel Complainant appeared in person.
Sh. Sanjeev Kumar, Authorized Representative, Adv. Sanjay Sharma and Adv. SG Asthana appeared on behalf of the Respondents.
Adv. D S Mehendru, Sh. Yashpal Rana along with Sh. K.S. Meena, Assistant Engineer appeared on behalf of the North Delhi Municipal Corporation.
Ld. Counsel for North Delhi Municipal Corporation stated that North Delhi Municipal Corporation has submitted a status report to the Authority on the subject.
Authority took report on record and directed that a copy each of this report be given to the Complainant & the Respondents.
On perusal of the report submitted by the North Delhi Municipal Corporation, it is seen that Respondents have neither taken any Occupancy nor Completion Certificate from the North Delhi Municipal Corporation. The Ld. Counsel for North Delhi Municipal Corporation submitted that North Delhi Municipal Corporation has issued a Show Cause Notice seeking reply from Respondents within three days as to why action should not be taken against them for illegal occupation of building.
The Authority notes that in the Regularization Certificate dated 07.02.2019, No. AE(B)-I/RZ-I/2019/1745 issued by North Delhi Municipal Corporation, it is clearly mentioned that “The applicants/AP Real Estate shall obtain completion certificate before occupying the premises and also obtain requisite NOCs from the external agencies including the approval of service in accordance with Law at that time.”
In response, Ld. Counsel for the Respondents submitted that his clients had already submitted the reply to North Delhi Municipal Corporation stating that their building has been regularized..
We take on record the statement made by Ld. Counsel for Respondents with regard to submission of reply in response to Show Cause Notice issued by the North Delhi Municipal Corporation.
We direct North Delhi Municipal Corporation to consider the reply submitted by the Respondents and take a final decision in the matter as per the rules and regulations by 3rd June 2022 and submit report to the Authority.
The case is posted for further hearing on 07.06.2022 at 02:30 p.m. physically.